Section 23(1) in The Gujarat Industrial Relations Act, 1946
(1)On an application being made in the prescribed form, by a union for being entered in the approved list, the Registrar may after holding such inquiry as he deems fit enter the union in such list if he is satisfied that the union has made rules that the provisions of the said rules are being duly observed by the unions, and that the rules provide, tha. -(i)its membership subscription shall be not less than [fifty paise] [These words substituted for the words 'four annas' by Gujarat 22 of 1966, section 6(a)(i).] per month;(ii)its executive committee shall meet at intervals of not more than three months;(iii)all resolutions passed, whether by the executive committee or the general body of the union, shall be recorded in a minute book kept for the purpose;(iv)an auditor appointed by Government may audit its accounts at least once in each financial year;(v)[ every industrial dispute in which an agreement or settlement is not reached shall be offered to be submitted to arbitration or for decision to a wage Board as may be mutually agreed upon and that if any time an employer agrees to refer all disputes, as then existing and to which the union is a party to arbitration of the Industrial Court under Chapter XI, such arbitration shall not be refused by it;] [Clause (v) was substituted by Gujarat 22 of 1966, section 6(a)(ii).](vi)no strike shall be sanctioned or resorted to by it unless all the methods provided by or under this Act for the settlement of an industrial dispute have been exhausted and the majority of its members vote by ballot in favour of such strike;[***] [Clause (vii) was deleted by Gujarat 8 of 1962, section 6(l)(ii).]Provided that the Registrar shall not enter a union in the approved list if he is satisfied that it is not being conducted bona-fide in the interest of its members, but to their prejudice.Explanation - "Member" for the purposes of clause (vi) means a member of the union for the purpose of the Indian Trade Unions Act, 1926. (XVI of 1926.)
